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Supreme Court Of India judgments

59,848 judgments · page 1,640 of 2,993

Supreme Court10 May 2000Allowed

Bihar State Subordinate Industries Field Officers'' Association Vs Kapildeo Prasad Singh and Others

Supreme Court Of India · AIR 2000 SC 2042 : (2000) AIRSCW 2005 : (2000) 86 FLR 441 : (2000) 7 JT 37 : (2000) 4 PLJR 220 : (2000) 4 SCALE 536 : (2000) 6 SCC 507 : (2000) SCC(L&S) 779 : (2000) 1 SCR 185 Supp : (2000) 4 Supreme 595

Andhra Pradesh Registration and Subordinate Service Rules, 1976 — Rule 5Bihar Industries Service Cadre Rules, 1987 — Rule 11, 12, 13, 14, 15Constitution of India, 1950 — Article 14, 16(1)
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Supreme Court09 May 2000Disposed Of

Bonela Swaminatham Vs State of A.P.

Supreme Court Of India · (2000) 3 ACR 2109 : AIR 2000 SC 3578 : (2000) AIRSCW 3740 : (2000) AIRSCW 3739 : (2001) 1 ALD(Cri) 126 : (2000) CriLJ 4996(1) : (2000) 8 JT 261 : (2001) 10 SCC 225 : (2000) 7 Supreme 77 : (2000) 7 Supreme 76

Penal Code, 1860 (IPC) — Section 409, 420
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Supreme Court09 May 2000Disposed Of

M/s. Rishabh Agro Industries Ltd. Vs P.N.B. Capital Services Ltd.

Supreme Court Of India · (2000) AIRSCW 1753 : (2000) 101 CompCas 284 : (2000) 6 JT 447 : (2000) 4 SCALE 543 : (2000) 5 SCC 515 : (2000) 1 SCR 38 Supp : (2000) 4 Supreme 632

Companies Act, 1956 — Section 18, 398, 433, 434, 441Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16, 17, 2, 22
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Supreme Court09 May 2000Dismissed

Hari Ram and Others Vs State of Rajasthan

Supreme Court Of India · (2000) 2 ACR 1609 : AIR 2000 SC 1647 : (2000) AIRSCW 1630 : (2000) 2 ALD(Cri) 130 : (2000) 6 JT 254 : (2000) 4 SCALE 498 : (2000) 9 SCC 136 : (2000) 4 Supreme 578

Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court09 May 2000Disposed Of

20th Century Finance Corpn. Ltd. and Another Vs State of Maharashtra

Supreme Court Of India · AIR 2000 SC 2436 : (2000) AIRSCW 2514 : (2000) 7 JT 177 : (2000) 5 SCALE 13 : (2000) 6 SCC 12 : (2000) 1 SCR 120 Supp : (2000) 119 STC 182 : (2000) 4 Supreme 534

Constitution Of India, 1950 — Article 32, 226, 246, 269, 269(1), 269(1)(g), 269(2), 269(3), 269(3)(h), 280(1), 286, 286(1), 286(1)(a), 286(1)(b), 286(2), 286(3), 286(3)(a), 286(3)(b), 366, 366(29-A), 366(29A)(a), 366(29A)(b), 366(29A)(c), 366(29A)(d), 366(29A)(e), 366(29A)(f)Central Sales Tax Act, 1956 — Section 4Maharashtra Sales Tax On The Transfer Of The Right To Use Any Goods For Any Purpose Act, 1985 — Section 2, 2(10), 3, 4, 8A
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Supreme Court09 May 2000Disposed Of

State of Tamil Nadu Vs J. Jayalalitha

Supreme Court Of India · (2000) 2 ACR 1613 : (2000) AIRSCW 1737 : (2000) 1 ALD(Cri) 930 : (2000) 3 CTC 511 : (2000) ECR 22 : (2000) 6 JT 260 : (2000) 4 SCALE 390 : (2000) 5 SCC 440 : (2000) 1 SCR 23 Supp : (2000) 3 Supreme 768

Evidence Act, 1872 — Section 10Penal Code, 1860 (IPC) — Section 120B, 161, 164, 30(2), 409Prevention of Corruption Act, 1988 — Section 13(2)
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Supreme Court09 May 2000Dismissed

Palanivelayutham Pillai and Others Vs Ramachandran and Others

Supreme Court Of India · (2000) AIRSCW 4642 : (2000) 7 JT 47 : (2000) 3 LW 218 : (2000) 3 MLJ 112 : (2000) 4 SCALE 698 : (2000) 6 SCC 151 : (2000) 1 SCR 1 Supp : (2000) 4 Supreme 754

Constitution of India, 1950 — Article 136Madras Hindu Religious Endowments Act, 1926 — Section 57
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Supreme Court09 May 2000Allowed

Enforcement Directorate and Another Vs M. Samba Siva Rao and Others

Supreme Court Of India · (2000) 2 ACR 1632 : AIR 2000 SC 2128 : (2000) AIRSCW 2189 : (2001) 104 CompCas 4 : (2000) CriLJ 3170 : (2000) 3 CTC 313 : (2000) 69 ECC 442 : (2000) ECR 649 : (2001) 134 ELT 605 : (2000) 6 JT 514 : (2000) 2 KLT 805 : (2000) 2 LW(Cri) 796 : (2000) 2 RLW 30

Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 188, 4, 5Foreign Exchange Regulation Act, 1973 — Section 13, 18A, 19, 40, 43(4)
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Supreme Court09 May 2000Dismissed

State of Gujarat and Others Vs Kaushikbhai K. Patel and Another

Supreme Court Of India · (2000) 2 ACC 46 : AIR 2000 SC 2175 : (2000) AIRSCW 2337 : (2000) 3 ALLMR 658 : (2001) 1 GLR 388 : (2000) 6 JT 484 : (2000) 4 SCALE 680 : (2000) 5 SCC 615 : (2000) 1 SCR 61 Supp : (2000) 4 Supreme 231

Bombay Motor Vehicles Tax (Gujarat Amendment) Act, 1992 — Section 3A(5)Constitution of India, 1950 — Article 14, 19
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Supreme Court09 May 2000Disposed Of

M/S S. M. Dyechem Ltd. Vs M/S Cadbury (India) Ltd.

Supreme Court Of India · (2000) ECR 1 : (2000) 3 GLR 2548 : (2000) 7 JT 151 : (2000) 4 SCALE 713 : (2000) 5 SCC 573 : (2000) 1 SCR 86 Supp : (2001) 1 UJ 181

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Patents Act, 1970 — Section 107, 11, 35, 46, 56Trade and Merchandise Marks Act, 1958 — Section 111, 2, 21, 23, 28
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Supreme Court09 May 2000Dismissed

Arnit Das Vs State of Bihar

Supreme Court Of India · (2000) 1 MPJR 576

Childrens Act, 1960 — Section 24Constitution of India, 1950 — Article 141, 20(1), 253Criminal Procedure Code, 1973 (CrPC) — Section 164
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Supreme Court09 May 2000Dismissed

Jt. Registrar of Co-op. Societies Vs T.A. Kuttappan and Others

Supreme Court Of India · AIR 2000 SC 2378 : (2000) AIRSCW 4350 : (2000) AIRSCW 2478 : (2000) 6 JT 458 : (2000) KLJ 787 : (2000) 2 KLT 480 : (2000) 4 SCALE 686 : (2000) 6 SCC 127 : (2000) 8 Supreme 47 : (2000) 4 Supreme 226

Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 30, 30AKerala Co-operative Societies Act, 1969 — Section 30, 32, 32(1), 32(4)
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